33. Certificate of registration and maintenance of register or persons under section 7-A
.-(1) Every person, who is registered as an [Overseas Citizen of India cardholder] [Substituted "overseas citizen of India" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] under section 7-A shall be issued a certificate of registration in Form XXIX, signed by an officer not below the rank of Under Secretary to the Government of India.(2)A copy of the certificate of [Overseas Citizen of India cardholder] [Substituted "overseas citizen of India" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] issued under this rule, shall be preserved for the purposes of record by the issuing authority.(3)The issuing authority shall maintain, a register containing names and other details of the persons registered as [Overseas Citizen of India cardholder] [Substituted "overseas citizen of India" by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)] under section 7-A in Form XXX and a copy thereof shall be forwarded to the Ministry of Home Affairs in the first week of every month.[34. Declaration of renunciation of Overseas Citizen of India card . - (1) A declaration of renunciation of the card registering a person as an Overseas Citizen of India cardholder under section 7C shall be made in Form XXXI, accompanied with the original certificate of registration of Overseas Citizen of India cardholder, to the [concerned Indian Mission or Post or the concerned Foreigners Regional Registration Officer] [Substituted by Notification No. G.S.R. 35(E), dated 16.1.2015 (w.e.f. 25.2.2009)], who in turn, shall forward the same to the authority which issued the said certificate of registration.(2)On receipt of the declaration of renunciation of the card registering as an Overseas Citizen of India cardholder, the issuing authority shall issue an acknowledgement in Form XXXII and remove the name of the declarant from the register of Overseas Citizen of India cardholder.]
